Section 31(4) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(4)It shall be the duty of the Member-Secretary to ensure in every case that the amount of cost and expenses ordered to be paid to the applicant is recovered and credited to the [State Government.] [These words were substituted for the words 'account of the Committee' by G.N., L. & J.D., No. LAB. 1086/(65 A)-XIV, dated 10th July, 1984, rule 3(1).]
